(1)The Vice-Chairperson shall, in the absence of the Chairperson, preside over the meetings of the Chairperson-in-Council as well as the Municipal Council.(2)The Vice-Chairperson shall, during the absence of the Chairperson for any reason whatsoever discharge all the duties and exercise all the powers of the Chairperson unless otherwise expressly directed by the Chairperson.(3)The Vice-Chairperson shall, at any time, perform such other duty or exercise such other powers as may be delegated to him under the provisions of this Act.
